Transports P. Ltd. (1983) 144 ITR 573 (Mad.); II. Addl. CIT v. Arvind Mills Ltd.

106 ITR 465High Court1977#22015 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2016 to 2017.

Judgments citing Transports P. Ltd. (1983) 144 ITR 573 (Mad.); II. Addl. CIT v. Arvind Mills Ltd.

INDIAN STITCHES PVT LTD.,TIRUPPUR vs. ACIT, TIRUPPUR

In the result, the appeal filed by the assessee is allowed

ITA 1222/CHNY/2015[2009-10]Status: DisposedITAT Chennai29 Jun 2017AY 2009-10

Bench: Shri N.R.S. Ganesan & Shri S. Jayaramanआयकर अपील सं./Ita No.1222/Mds/2015 "नधा"रण वष" / Assessment Year : 2009-10

For Appellant: Sh. T. Banusekar, CAFor Respondent: Smt. Tripurasundari, JCIT

Section 43(5)

…oducts Ltd. in I.T.A. No.462/Mds/2014 dated 08.05.2015, a copy of which is available at page 190 of the paper-book. The Ld. representative has also placed his reliance on the judgment of Bombay High Court in CIT v. Indian Commercial Company Pvt. Ltd. (1977) 106 ITR 465, a copy of which is available at page 252 of the paper-book and submitted that for the purpose of considering the loss as speculative loss, there should be a systematic or organized activity on the part of the assessee. According to the Ld. representative, there is no systematic or organized activity on the part of the assessee. 5 I.T.A. No.…

DCIT, NEW DELHI vs. M/S ORIENT OVERSEAS PVT.LTD.,, DELHI

In the result, the appeal is dismissed

ITA 1552/DEL/2013[1996-97]Status: DisposedITAT Delhi09 Aug 2016AY 1996-97

Bench: Shri H.S. Sidhu & Shri Anadi N. Mishraa.Y. : 2008-09 Dcit, Circle 8(1), M/S Orient Overseas Pvt. Ltd. Plot No. 9, 1St Floor, Sagar New Delhi Vs. Room No. 163, Cr Building, Centre, Gujrawalan Town, Ip Estate, New Delhi Delhi – 110 009 (Pan:Aaaco00036B) (Appellant) (Respondent)

For Appellant: Sh. Rakesh Gupta, Adv. & Sh. SomilFor Respondent: Sh. UC Dubey, Sr. DR

Section 142(1)Section 143(1)Section 143(2)Section 143(3)

…an by actual delivery or transfer of the commodity means a contract settled before a breach takes place. If there is a settlement after the 12 breach, it is a case of settling the quantum of damages. 6.7 In the case of CIT vs. Indian Commercial Co. (P) Ltd. 106 ITR 465 (Born), the assessee-company entered into an agreement with HSL for purchasing 250 metric tons of Hot Pressed Naphthalene, f.o.b., Calcutta. Under clause III, delivery of the goods was to be so arranged that the entire quantity would be shipped from Calcutta before 30-9-1961. Under clause V, it was provided that a letter of credit was to be…

DCIT, NEW DELHI vs. M/S NICE PROJECTS PVT. LTD.,, NEW DELHI

In the result, the appeal filed by the Revenue stands dismissed

ITA 3950/DEL/2013[2009-10]Status: DisposedITAT Delhi19 Apr 2016AY 2009-10

Bench: Sh. J.S. Reddy, Am & Smt. Beena A Pillai, Jm Ita No. 3950/Del/2013 : Asstt. Year : 2009-10 Dcit Vs Nice Projects P. Ltd. Circle 13(1), C-56A, Kalkaji, New Delhi. New Delhi. Aaccn2830N (Appellant) (Respondent) Pan No. Afwpc1171P Assessee By : Sh. Mohit Gupta, Ca Revenue By : Dev Jyoti Das, Cit-Dr Date Of Hearing : Date Of Pronouncement : 17.02.2016 19.04.2016

For Appellant: Sh. Mohit Gupta, CAFor Respondent: Dev Jyoti Das, CIT-DR

Section 143(1)Section 143(2)Section 194CSection 194ISection 37(1)Section 40

…(1). I find support for my views from the following judicial pronouncements: I. CIT vs. Sri Rajagopal Transports P. Ltd. (1983) 144 ITR 573 (Mad.); II. Addl. CIT vs. Arvind Mills Ltd. (1977) 109 ITR 212 (Guj); III. CIT vs. Indian Commercial Co. P. Ltd. (1977) 106 ITR 465 (Bom.); IV. CIT vs. Murari Lal Ahuja & Sons, (1989) 177 ITR 228 (P&H). 3. Aggrieved by the order of the ld. CIT(A) the Revenue is in appeal before us on these two issues. 6 3.1. We have perused the order of the authorities below. The assessee deducted tax u/s 194C of the Act instead of section 194I of the Act. There is no allegation against the…